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Narender Bagri vs State of Haryana and Another

Punjab And Haryana At Chandigarh · Decided on 20 May 2011 · Citation: (2011) 05 P&H CK 0073

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
RESULT
Allowed
CASE NUMBER
CRM No. M-11651 of 2011 (O and M)
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Judgment

6 paragraphs · 149 words

Alok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 144 dated 26.2.2011 under Sections 420/467/468/471/120-B IPC, Police Station City Gurgaon.

2.

This Court vide order dated 29.4.2011 has directed to release the Petitioner on interim bail.

3.

Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall join the investigation as and when asked to do so by the Investigating Officer.

4.

Ms. Preeti Chaudhary, learned Assistant Advocate General, Punjab, on instructions from SI Satish Kumar, who is personally present in Court, states that Petitioner is co-operating in the investigation and custodial interrogation is not required.

5.

Mr. Kunal Chhokar, learned Counsel appearing for the complainant has vehemently opposed the bail application.

6.

Considering totality of the facts and circumstances of the case, petition is allowed. Order dated 29.4.2011 is made absolute.